Ekta And Anr vs State Of Punjab And Others
2024 Latest Caselaw 442 P&H

Punjab-Haryana High Court

Ekta And Anr vs State Of Punjab And Others on 9 January, 2024

SANDEEP SETHI
2024.01.15 10:25

2024:PHHC:002277
CRWP-10112-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(264)
CRWP-10112-2023
Date of Decision:-09.01.2024
Ekta and another
Levees Petitioners
Versus
State of Punjab and others
beeees Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

36 2 2 2k

Present: Mr. Deepak Kumar Bartia, Advocate for the petitioners.
Mr. P.S. Grewal, DAG, Punjab.
Parties in person.

3K 2k 2 3k

ALOK JAIN, J. (Oral)

1. In compliance of the order dated 13.10.2023, the parties are present in person.

2. Respondent Nos.4 and 5, who are parents of petitioner No.1 have submitted that the petitioners are living in the adjoining house and it is a matter of grave embarrassment in the society for them that their daughter is in a live-in-relationship and they assert that they have not threatened the petitioners of any dire consequences.

3. Petitioner No.2 has made a statement that he will marry petitioner No.1 on attaining the age of marriage and will resolve the issue. Petitioner No.1 has submitted that she will make her earnest efforts to

restore her relationship with her parents and seek their blessings.

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SANDEEP SETHI 2024.01.15 10:25

2024:PHHC:002277 CRWP-10112-2023

4. In light of the above, the present petition is disposed of without expressing any opinion on the merits of the case with a direction to respondent No.3-SHO, Polie Station Balongi, District SAS Nagar (Mohali), to ensure that there is no untoward incident.

5. It will be open to the parties especially petitioner No.1 to go back to her parental home till the time she gets married to petitioner No.2.

6. Disposed of in above terms.

7. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioners, in case, they are found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall

take appropriate action, in accordance with law.

(ALOK JAIN) JUDGE January 09, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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